Section 169B(4) in The Madurai City Municipal Corporation Act, 1971
(4)Where a company or person proves that it or he has paid the sum due on account of the tax levied under this Chapter or any tax of the nature of a profession tax imposed under the [Cantonments Act, 1924] [This Act was repealed and re-enacted as the Cantonment Act, 2003.] (Central Act II of 1924) for the same half-year to any local authority or cantonment authority in the State of Tamil Nadu, such, company or person shall not be liable by reason merely of change of place of business, exercise of profession, trade, calling or employment or residence, to pay the tax to any other local authority or cantonment authority.
